Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 68] [Entire Act] State of Madhya Pradesh - Subsection Section 68(2) in M.P. Minor Mineral Rules, 1996 (2)[ Such permission shall not exceed the quantity of minerals required for construction work and the period shall not exceed the period of construction work.] [Substituted by Notification No. 19-53-87-XII-2, dated 24-06-2002.]
